JAGANNATH VITHU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition challenges the order passed by learned Maharashtra Revenue Tribunal ("MRT" for short) dated 10 th October 2001 allowing revision application filed by respondent No.2 and thereby setting aside the concurrent orders i.e. order dated 31 st March 1993 passed by learned SubDivisionsal Officer, Karad ("SDO" for short) confirming the order dated 12 th August 1991 passed by Tenancy Awal Karkun thereby holding the the predecessor of the present petitioners to be a tenant of the suit land.

(2.) The facts, in brief, giving rise to the present petition are as under:

(3.) It was, therefore, prayed for declaration that said Vithu was not a tenant of the suit land and for order of injunction restraining the said Vithu from obstructing the possession of the plaintiff/ respondent No.2 in suit land.